MINA DEVI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Present petition has been filed in the nature of Habeas Corpus under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. seeking directions to the respondents to produce petitioner's minor daughter before this Court.

(2.) The petitioner is aggrieved by the fact that petitioner's daughter has been missing since 6/6/2022 and she got a missing report registered on the same day. Subsequently, an FIR No.576/2022 dtd. 8/6/2022, under Sec. 363 IPC, was registered at Police Station Adarsh Nagar, Delhi.

(3.) It is averred in the petition that on 13/9/2022, two persons namely, Ajay and Rohit came to the petitioner's house and threatened her that since she had been making complaints to various authorities and legally exerting pressure upon the police and other authorities to get her daughter recovered, they would also kidnap her other two daughters if she does not abstain herself from making such complaints. Petitioner apprehends that the above said three persons, in conspiracy with each other, kidnapped her daughter. Therefore, the petitioner gave a written complaint qua Ajay, Rohit and their brother Mohit in the kidnapping of her daughter. However, despite her complaint, the police have failed to interrogate the above named three persons and to trace out her daughter. Hence, the present petition has been filed.